High Courts18 Nov 2025Dismissed
Awadhesh Kumar Sinha Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 1956
COURT ARCHIVE
Jharkhand High Court judgments
30,203 judgments · page 56 of 1,511
High Courts18 Nov 2025Allowed
Deepak Kumar Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 1955
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Code of Criminal Procedure, 1973- Section 82
High Courts18 Nov 2025Dismissed
Jawahar Prajapati, S/o Late Barho Prajapati Vs Ramdeo Prajapati, S/o Late Sukan Prajapati
Jharkhand High Court · (2025) 11 JH CK 1954
Constitution of India, 1950- Article 227Code of Civil Procedure, 1908- Order 7 Rule 11(b)Court Fee Act, 1870- Section 7(iv), 7(iv)(b), 7(iv)(c), 7(v)
High Courts18 Nov 2025Dismissed
Bhagwan Mishra, S/o Late Babu Narain Mishra Vs Ramesh Saluja, S/o Madan Saluja
Jharkhand High Court · (2025) 11 JH CK 1953
Code of Civil Procedure, 1908- Section 151, Order 6 Rule 17, Order 23 Rule 1A
High Courts18 Nov 2025Dismissed
Vijay kant Pandey Vs State Of Jharkhand Represented Through The Deputy Commissioner
Jharkhand High Court · (2025) 11 JH CK 1952
Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963- Section 41(ha)
High Courts18 Nov 2025Dismissed
Smt. Kishori Devi, @ Kishori Devi Vs Anil Garg, Son of Late Prem Narayan Garg
Jharkhand High Court · (2025) 11 JH CK 1951
Code of Civil Procedure, 1908- Section 151, Order 1 Rule 3, Order 1 Rule 10(2)Chotanagpur Tenancy Act, 1908- Section 46(1)(b), 46(3A)
High Courts17 Nov 2025Allowed
Prakash Jha Vs Classic Multiplex Private Limited
Jharkhand High Court · (2025) 11 JH CK 1970
Code of Civil Procedure, 1908- Order 18 Rule 3A
High Courts17 Nov 2025Disposed Of
National Insurance Company Ltd Vs Md. Jamal, S/o Abdul Rahman
Jharkhand High Court · (2025) 11 JH CK 1969
High Courts17 Nov 2025Disposed Of
Ritesh Ranjan, S/o Sri Dinesh Sharma Vs Shubham Construction Pvt. Ltd
Jharkhand High Court · (2025) 11 JH CK 1968
Code of Civil Procedure, 1908- Order 8 Rule 1
High Courts17 Nov 2025Allowed
Archana Grover Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 1967
Code of Criminal Procedure, 1973- Section 173, 482Indian Penal Code, 1860- Section 34, 406, 415, 420
High Courts17 Nov 2025Dismissed
Sharad Kumar Suman Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 1966
Code of Criminal Procedure, 1973- Section 173, 482Indian Penal Code, 1860- Section 379, 411
High Courts17 Nov 2025Dismissed
Upendra Yadav @ Bhupendra Yadav @ Bhupesh Ji Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 1965
Constitution of India, 1950- Article 22(4)(a), 226Indian Penal Code, 1860- Section 34, 147, 148, 149, 307, 323, 341, 353, 386, 425Arms Act, 1959- Section 25, 25(1B)(A), 26, 27, 28, 29, 35
High Courts17 Nov 2025Disposed Of
Chaman Tulsyan Vs State Of Jharkhand, through its Secretary
Jharkhand High Court · (2025) 11 JH CK 1964
Constitution of India, 1950- Article 14, 19(1)(g), 226Indian Toll (Jharkhand Amendment) Act 2002- Section 2Jharkhand Highways Fee (Determination of Rates and Collection Amendment Rules 2021- Rule 3A, 3A(1), 3A(3), 3A(4), 3(2), 7
High Courts17 Nov 2025Partly Allowed
Narayan Kaibarta, son of Dhiren Kaibartha Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 1963
Indian Penal Code, 1860- Section 34, 307, 323, 324, 498A
High Courts17 Nov 2025Partly Allowed
Janardan Kapri son of Ayodhi Kapri Vs State Of Jharkhand
Jharkhand High Court · (2025) 11 JH CK 1962
Indian Penal Code, 1860- Section 34, 302, 304II, 307, 323, 324, 341
High Courts17 Nov 2025Dismissed
Annu Devi Vs Shweta Sinha @ Rinki, daughter of Late Kamal Kishore Prasad
Jharkhand High Court · (2025) 11 JH CK 1961
Code of Civil Procedure, 1908- Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 101, Order 21 Rule 102Transfer of Property Act, 1882- Section 52
High Courts17 Nov 2025Dismissed
Narinder Singh, S/o Late Nandu Ram Singh Vs Smt. Tara Devi, W/o Late Surinder Singh
Jharkhand High Court · (2025) 11 JH CK 1960
Code of Civil Procedure, 1908- Section 151, Order 8 Rule 1A
High Courts14 Nov 2025Dismissed
M/s Steel Authority of India Ltd Vs Sri Umesh Kumar Malakar
Jharkhand High Court · (2025) 11 JH CK 1903
Workmen's Compensation Act, 1923- Section 30
High Courts14 Nov 2025Allowed
Bharat Petroleum Corporation Ltd Vs M/s Suresh Kumar Patwari (CC-182137)
Jharkhand High Court · (2025) 11 JH CK 1902
High Courts14 Nov 2025Allowed
R.S. Education Foundation Pvt. Ltd Vs State Of Jharkhand through its Principal Secretary, Urban Development & Housing Department
Jharkhand High Court · (2025) 11 JH CK 1901
Constitution of India, 1950- Article 40, 243, 243B, 243C, 243D, 243ZD, 243E, 243F, 243ZF, 243G, 243H, 243OJharkhand Panchayat Raj Act, 2001-Section 75(10) , 123(ii)(d), 131